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“gross total income”

Chapter VI - Deductions / Set-offSection 80B(5)Section 80B(5) / Rule 3D2,282 judgments

The decision most relied on for gross total income is CIT v. Andhra Pradesh State (200 Taxmann 220), cited in 348 judgments on BharatTax.

Leading authorities on gross total income

CIT v. Andhra Pradesh State
200 Taxmann 220 · 2011 · High Court
348
citing judgments

Interest earned by a Co-operative Society from investing fixed deposits in banks is entitled to a deduction under Section 80P(2)(a)(i) of the Income-tax Act.

CIT v. Yokogawa India Ltd.
391 ITR 274 · 2017 · Supreme Court
290
citing judgments

Deduction under Section 10A or 10AA of the Income-tax Act is computed on the profits of the eligible unit without first setting off losses from other units or non-eligible units. Conversely, losses incurred by an eligible unit are allowed to be set off against the assessee's other taxable business profits.

ACG Associated Capsules (P) Ltd. v. CIT
343 ITR 89 · 2012 · Supreme Court
144
citing judgments

For calculation of deduction under Section 80HHC, if total interest is netted off after adjusting interest paid and received, the 90% reduction specified in Explanation (baa) is not applicable.

Synco Industries Ltd. v. Assessing Officer (IT) & Another
299 ITR 444 · 2008 · Supreme Court
82
citing judgments

When computing deductions under Chapter VI-A, such as Section 80IA, losses from other business undertakings must be set off against the profits of the eligible undertaking before calculating the deduction. No deduction under Section 80IA is permissible if the overall 'Profits & Gains of Business or Profession' results in a loss.

CIT v. Himatasingike Seide Ltd.
286 ITR 255 · 2006 · High Court
73
citing judgments

Deduction under Section 10A of the Income-tax Act is to be allowed only after setting off unabsorbed depreciation and brought forward business losses against the profits of the business.

CIT v. Williamson Financial Services
165 Taxmann 638 · 2007 · Supreme Court
67
citing judgments

Income-tax is levied on the total income of an assessee, not on gross receipts. The tax is on income, and deductions for expenditure are permissible.

CIT v. Reliance Energy Limited
127 Taxmann.com 69 · 2021 · Supreme Court
47
citing judgments

Deduction under Section 80-IA or 80-IB is computed by setting it off against the gross total income to arrive at the total income of an assessee.

CIT v. Tridoss Laboratories Ltd.
328 ITR 448 · 2010 · High Court
35
citing judgments

Deductions under Chapter VI-A of the Income Tax Act, such as Section 80-IA, are to be calculated and allowed with reference to the assessee's gross total income, not just business income.

Judgments citing gross total income

Talentpro India Hr Private Limited, Chennai vs. DCIT, Corporate Circle 3(1), Chennai

In the result, both the appeals filed by the assessee are partly allowed for statistical purposes

ITA 2722/CHNY/2024[2019-20]Status: DisposedITAT Chennai25 Mar 2025AY 2019-20

Bench: Shri Aby T. Varkey & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.2721 & 2722/Chny/2024 िनधा"रण वष"/Assessment Years: 2018-19 & 2019-20 Talentpro India Hr Private Limited, Vs. The Deputy Commissioner Of No. 30, Ethiraj Salai, Egmore, Income Tax, Chennai 600 008. Corporate Circle 3(1), Chennai. [Pan:Aabcp9823A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Sanjeev Aditya, C.A. (Virtual) ""थ" की ओर से /Respondent By : Shri R. Clement Ramesh Kumar, Cit & Ms. R. Anita, Addl. Cit सुनवाईकीतारीख/Date Of Hearing : 13.02.2025 घोषणाकीतारीख /Date Of Pronouncement : 25.03.2025 आदेश / O R D E R Per S.R. Raghunathaboth The Appeals Filed By The Assessee Are Directed Against Different But Identical Orders Of The Addl/Jcit(A), Thiruvanantpuram Both Dated 28.08.2024 For The Assessment Years 2018-19 & 2019-20. 2. Since Issues Raised In Both The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed To Hear The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri Sanjeev Aditya, C.A. (Virtual)For Respondent: Shri R. Clement Ramesh Kumar, CIT &
Section 143(1)Section 2(24)(x)Section 36(1)(va)

Before us, the ld. AR has submitted that when the disallowance is made [due to belated remittance of PF & ESIC], the gross total income is also increased and the deduction is available to that extent. 6 I.T.A. Nos.2721 & 2722/Chny/24 He further drew our attention to page 14 of the paper ... only which is then total income. He further submits that while filing the return of income, the deduction was restricted to the gross total income as deduction cannot exceed the gross total income. He drew our attention to the Accountant’s report in Form 10AD filed

Talent Pro India Hr Private Limited, Chennai vs. DCIT, Circle 3(1), Corporate Chennai, Chennai

In the result, both the appeals filed by the assessee are partly allowed for statistical purposes

ITA 2721/CHNY/2024[2018-19]Status: DisposedITAT Chennai25 Mar 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.2721 & 2722/Chny/2024 िनधा"रण वष"/Assessment Years: 2018-19 & 2019-20 Talentpro India Hr Private Limited, Vs. The Deputy Commissioner Of No. 30, Ethiraj Salai, Egmore, Income Tax, Chennai 600 008. Corporate Circle 3(1), Chennai. [Pan:Aabcp9823A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Sanjeev Aditya, C.A. (Virtual) ""थ" की ओर से /Respondent By : Shri R. Clement Ramesh Kumar, Cit & Ms. R. Anita, Addl. Cit सुनवाईकीतारीख/Date Of Hearing : 13.02.2025 घोषणाकीतारीख /Date Of Pronouncement : 25.03.2025 आदेश / O R D E R Per S.R. Raghunathaboth The Appeals Filed By The Assessee Are Directed Against Different But Identical Orders Of The Addl/Jcit(A), Thiruvanantpuram Both Dated 28.08.2024 For The Assessment Years 2018-19 & 2019-20. 2. Since Issues Raised In Both The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed To Hear The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri Sanjeev Aditya, C.A. (Virtual)For Respondent: Shri R. Clement Ramesh Kumar, CIT &
Section 143(1)Section 2(24)(x)Section 36(1)(va)

Before us, the ld. AR has submitted that when the disallowance is made [due to belated remittance of PF & ESIC], the gross total income is also increased and the deduction is available to that extent. 6 I.T.A. Nos.2721 & 2722/Chny/24 He further drew our attention to page 14 of the paper ... only which is then total income. He further submits that while filing the return of income, the deduction was restricted to the gross total income as deduction cannot exceed the gross total income. He drew our attention to the Accountant’s report in Form 10AD filed

The Central Government Staff Cooperative Thrift & Credit Society Limited, Chennai vs. Income Tax Officer, National E-Assessment Centre, Delhi

In the result, all the appeals filed by the assessee are allowed

ITA 274/CHNY/2025[2020-2021]Status: DisposedITAT Chennai20 Mar 2025AY 2020-2021

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri R. Ganesan, C.AFor Respondent: Shri A. Sasikumar, CIT
Section 250Section 80PSection 80P(2)(d)Section 80P(4)

assessee is engaged in the business of extending credit facility to its members and had earned a gross total income of Rs.5,03,66,025/- and claimed deduction under section 80P of the Act to an extent of Rs.4,97,41,161/- and the balance of Rs.6

The Central Government Staff Cooperative Thrift & Credit Society Limited, Chennai vs. Income Tax Officer, National E-Assessment Centre, Delhi

In the result, all the appeals filed by the assessee are allowed

ITA 273/CHNY/2025[2018-2019]Status: DisposedITAT Chennai20 Mar 2025AY 2018-2019

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri R. Ganesan, C.AFor Respondent: Shri A. Sasikumar, CIT
Section 250Section 80PSection 80P(2)(d)Section 80P(4)

assessee is engaged in the business of extending credit facility to its members and had earned a gross total income of Rs.5,03,66,025/- and claimed deduction under section 80P of the Act to an extent of Rs.4,97,41,161/- and the balance of Rs.6

The Central Government Staff Cooperative Thrift & Credit Society Limited, Chennai vs. Income Tax Officer, Non Corp. Ward 3(5) Che, Chennai

In the result, all the appeals filed by the assessee are allowed

ITA 272/CHNY/2025[2017-2018]Status: DisposedITAT Chennai20 Mar 2025AY 2017-2018

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri R. Ganesan, C.AFor Respondent: Shri A. Sasikumar, CIT
Section 250Section 80PSection 80P(2)(d)Section 80P(4)

assessee is engaged in the business of extending credit facility to its members and had earned a gross total income of Rs.5,03,66,025/- and claimed deduction under section 80P of the Act to an extent of Rs.4,97,41,161/- and the balance of Rs.6

The Central Government Staff Cooperative Thrift & Credit Society Limited, Chennai vs. Income Tax Officer, Non Corp. Ward 3(5) Che, Chennai

In the result, all the appeals filed by the assessee are allowed

ITA 271/CHNY/2025[2016-2017]Status: DisposedITAT Chennai20 Mar 2025AY 2016-2017

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri R. Ganesan, C.AFor Respondent: Shri A. Sasikumar, CIT
Section 250Section 80PSection 80P(2)(d)Section 80P(4)

assessee is engaged in the business of extending credit facility to its members and had earned a gross total income of Rs.5,03,66,025/- and claimed deduction under section 80P of the Act to an extent of Rs.4,97,41,161/- and the balance of Rs.6

The Central Government Staff Cooperative Thrift & Credit Society Limited, Chennai vs. Income Tax Officer, National Faceless Assessment Centre, Delhi

In the result, all the appeals filed by the assessee are allowed

ITA 270/CHNY/2025[2013-2014]Status: DisposedITAT Chennai20 Mar 2025AY 2013-2014

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri R. Ganesan, C.AFor Respondent: Shri A. Sasikumar, CIT
Section 250Section 80PSection 80P(2)(d)Section 80P(4)

assessee is engaged in the business of extending credit facility to its members and had earned a gross total income of Rs.5,03,66,025/- and claimed deduction under section 80P of the Act to an extent of Rs.4,97,41,161/- and the balance of Rs.6

The Central Government Staff Cooperative Thrift & Credit Society Limited, Chennai vs. Income Tax Officer, Non Corp. Ward 3(5) Che, Chennai

In the result, all the appeals filed by the assessee are allowed

ITA 269/CHNY/2025[2012-2013]Status: DisposedITAT Chennai20 Mar 2025AY 2012-2013

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri R. Ganesan, C.AFor Respondent: Shri A. Sasikumar, CIT
Section 250Section 80PSection 80P(2)(d)Section 80P(4)

assessee is engaged in the business of extending credit facility to its members and had earned a gross total income of Rs.5,03,66,025/- and claimed deduction under section 80P of the Act to an extent of Rs.4,97,41,161/- and the balance of Rs.6

Strides Pharma Science Limited, Mumbai vs. Income Tax Officer, 15(3)(2), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 5721/MUM/2024[2020-21]Status: DisposedITAT Mumbai20 Mar 2025AY 2020-21

Bench: Shri Amit Shukla & Smt. Renu Jauhriआयकर अपील सं./Ita No.5721/Mum/2024 (निर्धारण वर्ष / Assessment Year :2020-21) Strides Pharma Science Limited V/S. Ito 15(3)(2), बनाम Aayakar Bhavan, New 201, Devavrata, Sector-17, Marine Lines, Mumbai-400020 Vashi, Navi Mumbai, Maharashtra-400703 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Blrs03808A .. Appellant/अपीलार्थी Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: Shri Nishit Gandhi राजस्व की ओर से /Revenue By: Mr. R. A. Dhyani सुनवाई की तारीख / Date Of Hearing 16.01.2025 20.03.2025 घोषणा की तारीख/Date Of Pronouncement आदेश / Order Per Renu Jauhri [A.M.] :- This Appeal Is Filed By The Assessee Against The Order Of The Learned Commissioner Of Income-Tax (Appeals), Mumbai/National Faceless Appeal Centre, Delhi [Hereinafter Referred To As “Cit(A)”] Dated 06.09.2024 Passed U/S.250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For

For Appellant: Shri Nishit GandhiFor Respondent: Mr. R. A. Dhyani
Section 143(3)Section 144Section 14ASection 250Section 35Section 37(1)

otherwise eligible for the Appellant to be claimed, as the deduction that is claimed by the Appellant does not exceed 10% of the gross total income as stated in Section 80G(4) of the Act which is otherwise eligible for the Appellant to claim. Ground 8: Claim of the Appellant